Section 19(5) in The West Bengal University of Health Sciences Act, 2002
(5)Meeting of the Executive Council shall be held in the following manner:-(a)the Executive Council shall meet at least once in six months and not less than fifteen days' notice shall be given for such meeting;(b)one-third members of the Executive Council shall constitute a quorum tor any meeting thereof;(c)in the case of difference of opinion among the members, the opinion of the majority shall prevail;(d)each member of the Executive Council shall have one vote and if there be equality of votes on any question to be determined by the Executive Council, the Chairman of the Executive Council or the member presiding over the meeting shall, in addition, have a casting vote;(e)every meeting of the Executive Council shall be presided over by the Vice-Chancellor or, in his absence, by a member selected by the members present;(f)if any urgent action by the Executive Council becomes necessary, the Vice-Chancellor may permit the business to be transacted by circulation of papers to the members of the Executive Council. The action proposed to be taken shall not be taken unless agreed to by a majority of members of the Executive Council. The action so taken shall forthwith be intimated to all the members of the Executive Council. The papers shall be placed at the next meeting of the Executive Council for ratification.
